Section 21(2)(iii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2)(iii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(iii)The amount payable by the under-raiyat to the State Government under clause (ii) shall be a charge on the land and shall take priority over all other claims on the land.

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State of Bihar - Subsection

Section 21(2)(iii) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961